Subhash Krushnarao Thakre vs M/S Lokmat Media Private Limited, ...
2021 Latest Caselaw 6297 Bom

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                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                      NAGPUR BENCH, NAGPUR

                                           WRIT PETITION NO.1895/2020
                                            Subhash Krushnarao Thakre
                                                       ..vs..
                                      M/s.Lokmat Media Private Limited and anr
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Office Notes, Office Memoranda of Coram, appearances, Court orders or directions Court's or Judge's Order and Registrar's orders ...................................................................................................................................................................

Shri S.D.Thakur, Counsel for the petitioner. Shri S.S.Ghate, Counsel for respondent No.1.

                                                           CORAM                    : V.M.DESHPANDE J.
                                                           DATED                    : APRIL 08, 2021.


                               1.                          Hearing                  was           conducted                    through                 video

conferencing and learned counsel agreed that the audio and visual quality were proper.

2. Heard.

3. By the present petition, the petitioner is challenging judgment and order passed by learned Judge, Industrial Court, Nagpur dated 27.8.2019 whereby the complaint filed by the petitioner challenging fairness of on going disciplinary enquiry was dismissed as not maintainable. Subsequently, he filed an application for review of the said order that is also rejected.

4. The notice of this writ petitioner was given on 6.8.2020.

5. Learned counsel Shri S.S.Ghate for respondent No.1 submitted that after the complaint was dismissed by learned Judge of the Industrial Court, the services of the

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petitioner were terminated by respondent No.1 and against that respondent No.1 has filed a complaint before learned Judge, Labour Court, Nagpur which is still pending and in that complaint though the application for interim relief was filed by the petitioner, the same was also rejected.

6. Learned counsel Shri Thakur for the petitioner, does not dispute the aforesaid factual position as submitted by learned counsel for respondent No.1.

7. In the background of the aforesaid facts, I am of the view that it cannot be termed that the present writ petition is very urgent. Presently, the Courts are taking only urgent matters.

8. In this view of the matter, place this matter for further consideration after vacations.

JUDGE !! BRW !!

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